Bombay High Court
Prince Pipes And Fittings Ltd vs Shree Sai Plast Pvt. Ltd on 25 October, 2023
Author: R.I. Chagla
Bench: R.I. Chagla
m1-ial-27493-2023.doc
jsn
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
INTERIM APPLICATION (L) NO.27493 OF 2023
IN
COM IPR SUIT (L) NO.27330 OF 2023
Prince Pipes and Fittings Ltd. ...Applicant /
Plaintiff
Versus
Shree Sai Plast Pvt. Ltd. ...Defendant
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Mr. Alankar Kirpekar, i/b. Shekhar S. Bhagat for the Defendant.
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CORAM : R.I. CHAGLA J
DATE : 25TH OCTOBER, 2023
ORDER :
1. Mentioned. Not on board. Taken on board.
2. By praecipe bearing today's date, the Advocate for the Defendants has sought extension of time to file Affidavit in Reply to the Interim Application which was to be filed within a period of two weeks from the order dated 10th October, 2023. The reason given for 1/2 ::: Uploaded on - 25/10/2023 ::: Downloaded on - 26/10/2023 10:51:30 ::: m1-ial-27493-2023.doc the delay in praecipe is that, the Plaint is voluminous and runs into almost 1300 pages comprising of seven volumes and therefore, the Defendant needs more time to collate the necessary documents.
3. In view thereof, the extension of time is granted. The Defendant shall file Affidavit in Reply within a period of two weeks from today i.e. on or before 8th November, 2023.
4. The Plaintiff shall file Affidavit in Rejoinder thereto on or before 29th November, 2023.
5. Place the Interim Application for further consideration on 1st December, 2023.
[R.I. CHAGLA J.] 2/2 ::: Uploaded on - 25/10/2023 ::: Downloaded on - 26/10/2023 10:51:30 :::